Union of India Vs Pritilata Nanda

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5646 OF 2010 (Arising out of SLP (C) No.12866 of 2009)

Union of India and others …. Appellants

Versus

Miss Pritilata Nanda …. Respondent

O R D E R

Leave granted.

The only question which arises for consideration in this

appeal filed by the Union of India and four functionaries of South

Eastern Railway against the order of the Division Bench of Orissa

High Court is whether respondent – Miss Pritilata Nanda, who is

physically handicapped, could be denied appointment on Class III

post despite her selection by the competent authority only on the

ground that she did not get her name sponsored by an employment

exchange.

Since the inception of mankind, many lacs have suffered from

different types of physical handicaps (today about 600 million

people suffer from such handicaps), but many of them overcame all

kinds of handicaps and achieved distinctions in various fields.

Sarah Bernhardt – French actress was disabled by a knee injury.

Her leg was amputated in 1914 but she continued to work on stage

until just before her death. Beethoven was deaf when he composed

his 9th symphony. Winston Churchill, Walt Disney, Thomas Edison,

Albert Einstein, Alexander Graham Bell, Nelson Rockefeller, George

Washington and many others had learning disability. Stevie Wonder

who was blinded during his childhood became world famous pianist

and singer. Brail, who was a blind, had the distinction of

inventing script for the blind. With the aid of brail script, a

large number of physically handicapped (blind) made tremendous

achievement in life. Dr. Hellen Keller who was blind became an

international figure because despite her handicap, she discovered

the world through her finger tips. Her achievements of difficult

goals and her loving kindness made her life an inspiration for

countless people all over the world. Expressing his admiration for

Dr. Hellen Keller, Eleanor Roosevelt wrote “in her life and

happiness in life, Miss Keller has taught an unforgettable lesson

to the rest of us who would not have had such difficulties to

overcome. Ralph Barton Perry in his introduction to Dr. Keller’s

book ‘The Story of My Life’ wrote “it is true that Hellen Keller is

handicapped as indeed, who is not but that which distinguishes her

is not her handicap but the extent to which she has overcome it and

even profited by it. She calls for sympathy and understanding and

not pity. No one can know her or read her without feeling

admiration and gratitude. Soordas and Milton, both of whom were

blind made poetry great by their brilliance and richness of

thoughts and language. Edison, a great scientist and inventor was

deaf. Byron, a great poet of England and Taimoor Leng, Mangolian

warrior were lame. Maharaja Ranjit Singh, a great warrior and

administrator was handicapped in eye sight. Mr. Mukat Behari Lal,

a renowned and eminent advocate of the country, who became blind at

a young age acquired phenomenal memory and argued cases after cases

with extraordinary brilliance. He also remained member of

Parliament for two decades and did not face any difficulty in

discharging his role in that capacity.

The framers of the Constitution recognized the necessity of

providing assistance to the physically challenged by making it

obligatory for the State, within the limits of its economic

capacity and development, to make effective provision for securing

the right to work, to education and to public assistance in cases

of unemployment, old age, sickness and disablement, and in other

cases of undeserved want. (Article 41).

In Jacob M. Puthuparambil and others v. Kerala Water Authority

and others (1991) 1 SCC 28, this Court highlighted the importance

of both, Part III and Part IV of the Constitution in the following

words:

“The Preamble of our Constitution obligates the State to secure to all its citizens social and economic justice, besides political justice. By the Forty-second Amendment, the Preamble of the Constitution was amended to say that ours will be a socialistic democracy. In furtherance of these

promises certain fundamental rights were engrafted in Part III of the Constitution. The Constitution guarantees ‘equality’, abhors discrimination, prohibits and penalises forced labour in any form whatsoever and extends protection against exploitation of labour including child labour. After extending these guarantees, amongst others, the Constitution makers proceeded to chart out the course for the governance of the country in Part IV of the Constitution entitled ‘Directive Principles of State Policy’. These principles reflect the hopes and aspirations of the people. Although the provisions of this part are not enforceable by any court, the principles laid down therein are nevertheless fundamental in the governance of the country and the State is under an obligation to apply them in making laws. The principles laid down therein, therefore, define the objectives and goals which the State must endeavour to achieve over a period of time. Therefore, whenever the State is required to make laws it must do so consistently with these principles with a view to securing social and economic freedom so essential for the establishment of an egalitarian society. This part, therefore, mandates that the State shall strive to promote the welfare of the people by minimising the inequalities in income and eliminating inequalities in status, facilities and opportunities; by directing its policy towards securing, amongst others, the distribution of the material resources of the community to subserve the common good; by so operating the economic system as not to result in concentration of wealth; and by making effective provision for securing the right to work as also to public assistance in cases of unemployment, albeit within the limits of its economic capacities. There are certain other provisions which enjoin on the State certain duties, e.g. securing to all workers work, a living wage, just and humane conditions of work, a decent standard of life, participation in management, etc. which are aimed at improving the lot of the working classes. Thus the Preamble promises socio-economic justice, the fundamental rights confer certain justiciable socio-economic rights and the Directive Principles fix the socio-economic goals which the State must strive to attain. These three together constitute the core and conscience of the Constitution.”

In last about six decades, the Parliament and State

Legislatures have enacted several laws for giving effect to the

provisions contained in Part IV of the Constitution but

implementation of these legislations has been extremely tardy and

intended beneficiaries of such legislations have to struggle hard

and, at times, seek intervention of the Court for getting their

dues.

In one of her lectures, Dr. Hellen Keller said: Science may

have found a cure for most evils; but it has found no remedy for

the worst of them all – the apathy of human beings. This appeal is

one of many cases illustrative of lack of sensitivity on the part

of those entrusted with the task of doing justice on the

administrative side which is sine qua non for good governance. The

respondent, who suffers from paralysis of lower limbs, has become a

victim of constitutionally flawed approach adopted by the officers

of South Eastern Railway and has been deprived of her legitimate

right to be appointed on a Class III post. The respondent appears

to have become so frustrated that even though she succeeded in

convincing the High Court to issue a direction to the competent

authority to appoint her on a Class III post with retrospective

effect, she has not thought it proper to appear and contest this

appeal filed against order dated 5.8.2008 passed by the Division

Bench of Orissa High Court in O.J.C. No.9958/2001.

In response to notification / advertisement dated 31.1.1987

issued by the office of Railway Divisional Manager, South Eastern

Railway, Khurda Road, the respondent applied for appointment as

Class III employee. At the relevant time, she possessed the

qualification of B.A. (Economics with Hons.) and was registered

with Employment Exchange, Pun with registration No.CW/750/87 (Code

No.XOI/30).

The competent authority entertained the respondent’s

application and allowed her to appear in the written test held on

2.7.1989. On being declared successful in the written test, the

respondent was called for viva voce test. She was finally selected

and her name was placed at serial No. 11 in the merit list.

Notwithstanding this, she was not appointed against one of the

advertised posts and those placed at Sl. Nos.12 and 13 were offered

appointment. The respondent represented her grievance before the

higher authorities of South Eastern Railway, but without success.

She then filed O.A. No. 112 of 1996 in Cuttack Bench of the Central

Administrative Tribunal (for short, `the Tribunal’). The Tribunal

passed an interim order and made it clear that any future

appointment of physically handicapped candidate will be subject to

the result of the O.A. During the pendency of the case, the

respondent’s father was informed by General Manager, South Eastern

Railway, Caluctta that his daughter’s case would be considered only

if the O.A. is withdrawn. Thereupon, the respondent withdrew O.A.

No. 112 of 1996. However, her candidature was not considered

necessitating filing of O.A. No. 198 of 1997 in which she prayed

for issue of a direction to the concerned authorities of South

Eastern Railway to appoint her on a class III post. In the counter

filed by the appellants herein, it was pleaded that even though the

respondent had been selected, she was not offered appointment

because her candidature had not been sponsored by any special

employment exchange or any ordinary employment exchange.

By an order dated 3.5.2001, the Tribunal dismissed O.A.

No.198/1997 by observing that respondent’s candidature was not

sponsored by any employment exchange. The Tribunal distinguished

the judgments of this Court in Excise Superintendent, Malkapatnam,

Krishna District, A.P. v. K.B.N. Visweshwara Rao and others (1996)

6 SCC 216 and of the Orissa High Court in Susanta Kumar Kar v.

Registrar (Judicial), Orissa High Court, Cuttack, 83(1997) CLT 335

by making the following observations:

“In support of his contention the learned counsel for the petitioner has relied on the decision of the Hon’ble High Court of Orissa in the case of Susanta Kumar Kar vs. Registrar (Judicial), Orissa High Court, Cuttack, 83(1997) CLT 335. In that case, going by the decision of the Hon’ble Supreme Court ion the case of Excise Superintendent, Malkapatnam, Krishna District, Andhra Pradesh vs. KBN Viweshwara Rao and others, 19965 (7) SCC 201, the Hon’ble High Court have held that for the post of Junior Assistant in the High Court of Orissa, compulsory sponsoring arrangement by employment exchange, if insisted upon, affects interests of those candidates who have not been able to register their names or are awaiting to be so registered, and therefore, the opposite parties were directed to consider the cases of those candidates who have applied directly to the High Court. IN the instant case, the respondents in their counter have stated that

applications were invited in 1987 and written test held on 2.7.1989 and viva voce was held on 28.8.1989 and 6.11.1989. Thus, the selection process in this was undertaken much before the decision of the Hon’ble Supreme Court and therefore the law as laid down by the Hon’ble Supreme Court in the above case is not applicable to the present case. We accept the above stand of the respondents.”

The respondent challenged the aforesaid order in O.J.C.

No.9958/2001. The Division Bench of the High Court referred to the

pleadings of the parties and observed:

“In view of the aforesaid stand taken by the Railway authority, the averments made by the petitioner remain uncontroverted and are affirmed. The recruitment process started in the year 1987 through an advertisement and thereafter, written test and viva voce test were held in the year 1989 and the select list of candidates was published on 14.1.1992. It is indeed necessary to note the very sorry state of affairs of the manner in which the authorities concerned are dealing with the life and livelihood of common citizens. It needs to be reiterated that whereas physical handicapped candidates are required to be approached with a more compassionate manner, the authorities seem to have acted in a callous and heartless manner.

Once the petitioner’s application was accepted by the authorities and she was allowed to appear in the written and viva voce tests and after name find mention at serial No.11 of the merit list, it was no longer open to the authorities concerned to raise any question relating to petitioner’s application for the purpose of dis-entitling her from the benefit of issuing her with an appointment letter. We consider it to be a gross abuse of the statutory power. In the case at hand, the plight of the petitioner is writ large in the averments contained in the writ application and accompanying documents and unfortunately, the utter callous attitude of the authorities are writ large in the counter affidavit filed on behalf of Opp. Party No.5. It is indeed unfortunate that a physically handicapped female candidate who had applied in the year 1989 and more than 20 years have lapsed by now, has been denied appointment by the Railway authorities which is none else, but

the Union of India, which is supposed to be an ideal employer.”

The Division Bench then referred to the two judgments on which

reliance was placed by the respondent and observed:

“It is reiterated herein that once the Court has held that compulsory sponsoring arrangement by Employment Exchange, if insisted upon, affects interest of those candidates who have not been able to register their names or are awaiting to be so registered, the same principle is final and binding on all courts and Judicial Tribunals and would apply fully to any pending case. We are of the view that the Tribunal, in the present case has approached the subject in pedantic manner by treating the aforesaid judgment has only prospective operation even though the challenge was pending before it even after the judgments were pronounced both by the Hon’ble Supreme Court and the High Court. It is averred by the petitioner and not denied by the Opp. Parties that the petitioner had registered her name in the Employment Exchange, Puri and had been granted a Registration number. Apart from it, all necessary certificates in support of her being a handicapped candidate has been appended to her application along with her certificates of educational qualification.

We are of the view that the petitioner satisfied all requirements of the advertisement inviting applications by the Railways and after accepting her application and ultimately preparing a select list which contained her name, not issuing appointment letter to her amounts to travesty of justice.”

The Division Bench finally allowed the writ petition in the

following terms:

“In view of the discussions made herein above, the writ application is allowed and the order impugned under Annexure-1 is quashed and we direct Opp. Parties 4 and 5 to issue the petitioner with necessary letter of appointment and such appointment shall be given effect to from the date on which her juniors have been given appointment. We further direct that the petitioner shall also be entitled to full back

wages and seniority. The letter of appointment be issued to the petitioner within a period of 30 (thirty) days from the date of this judgment and all arrears be computed and paid to the petitioner within a period of six months from today.”

Shri Mohan Jain, learned Additional Solicitor General referred

to the advertisement issued by the office of Divisional Railway

Manager to show that the names of the candidates were required to

be sponsored by any special or ordinary employment exchange and

argued that the appellants rightly refused to appoint the

respondent because her name had not been sponsored by the

employment exchange. Learned Additional Solicitor General further

argued that even though the application of the respondent was

entertained without insisting on sponsoring her name by the

employment exchange and her name was included in the merit list,

she did not acquire a to be appointed against the advertised post

and the High Court committed serious error by ordaining her

appointment with retrospective effect along with monetary benefits.

In our opinion, there is no merit in the arguments of the

learned Additional Solicitor General. In the first place, we

consider it necessary to observe that the condition embodied in the

advertisement that the candidate should get his/her name sponsored

by any special employment exchange or any ordinary employment

exchange cannot be equated with a mandatory provision incorporated

in a statute, the violation of which may visit the concerned person

with penal consequence. The requirement of notifying the vacancies

to the employment exchange is embodied in the Employment Exchanges

(Compulsory Notification of Vacancies) Act, 1959 (for short, `the

1959 Act’), but there is nothing in the Act which obligates the

employer to appoint only those who are sponsored by the employment

exchange. Section 4 of the 1959 Act, which provides for

notification of vacancies to employment exchanges reads as under:

“4(1) After the commencement of this Act in any State or area thereof, the employer in every establishment in public sector in that State or area shall, before filling up any vacancy in any employment in that establishment, notify that vacancy to such employment exchanges as may be prescribed.

(2) The appropriate government may, by notification in the Official Gazette, require that from such date as may be specified in the notification, the employer in every establishment in private sector or every establishment pertaining to any class or category of establishments in private sector shall, before filling up any vacancy in any employment in that establishment, notify that vacancy to such employment exchanges as may be prescribed, and the employer shall thereupon comply with such requisition.

(3) The manner in which the vacancies referred to in sub-section (1) or sub-section (2) shall be notified of the employment exchanges and the particulars of employments in which such vacancies have occurred or are about to occur shall be such as may be prescribed.

(4) Nothing in sub-sections (1) and (2) shall be deemed to impose any obligation upon any employer to recruit any person through the employment exchanges to fill any vacancy merely because that vacancy has been notified under any of those sub- sections.”

A reading of the plain language of Section 4 makes it clear

that even though the employer is required to notify the vacancies

to the employment exchanges, it is not obliged to recruit only

those who are sponsored by the employment exchanges. In Union of

India v. N. Hargopal (1987) 3 SCC 308, this Court examined the

scheme of the 1959 Act and observed:

“It is evident that there is no provision in the Act which obliges an employer to make appointments through the agency of the Employment Exchanges. Far from it, Section 4(4) of the Act, on the other hand, makes it explicitly clear that the employer is under no obligation to recruit any person through the Employment Exchanges to fill in a vacancy merely because that vacancy has been notified under Section 4(1) or Section 4(2). In the face of Section 4(4), we consider it utterly futile for the learned Additional Solicitor General to argue that the Act imposes any obligation on the employers apart from notifying the vacancies to the Employment Exchanges.”

xxx xxx xxx xxx

“It is, therefore, clear that the object of the Act is not to restrict, but to enlarge the field of choice so that the employer may choose the best and the most efficient and to provide an opportunity to the worker to have his claim for appointment considered without the worker having to knock at every door for employment. We are, therefore, firmly of the view that the Act does not oblige any employer to employ those persons only who have been sponsored by the Employment Exchanges.” (emphasis supplied)

In K.B.N. Visweshwara Rao’s case, a three-Judge Bench of this

Court considered a similar question, referred to an earlier

judgment in Union of India v. N. Hargopal (supra) and observed:

“It is common knowledge that many a candidate is unable to have the names sponsored, though their names are either registered or are waiting to be registered in the employment exchange, with the result that the choice of selection is restricted to only such of the candidates whose names come to be sponsored by the employment exchange. Under these circumstances, many a deserving candidate is deprived of the right to be considered for

appointment to a post under the State. Better view appears to be that it should be mandatory for the requisitioning authority/ establishment to intimate the employment exchange, and employment exchange should sponsor the names of the candidates to the requisitioning departments for selection strictly according to seniority and reservation, as per requisition. In addition, the appropriate department or undertaking or establishment should call for the names by publication in the newspapers having wider circulation and also display on their office notice boards or announce on radio, television and employment news bulletins; and then consider the cases of all the candidates who have applied. If this procedure is adopted, fair play would be subserved. The equality of opportunity in the matter of employment would be available to all eligible candidates.”

By applying the ratio of the above noted judgments to the case

in hand, we hold that the concerned authorities of the South

Eastern Railway committed grave illegality by denying appointment

to the respondent only on the ground that she did not get her name

UNION OF INDIA Vs PRITILATA NANDA

UNION OF INDIA Vs PRITILATA NANDA

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